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State of West Bengal - Section

Section 147 in The West Bengal Panchayat Act, 1973

147. Filling of casual vacancies in the office of Sabhadhipati or Sahakari Sabhadhipati.

- In the event of removal of a Sabhadhipati or a Sahakari Sabhadhipati under section 146 or when a vacancy occurs in the office of a Sabhadhipati or a Sahakari Sabhadhipati by resignation, death or otherwise, the Zilla Parishad shall elect another Sabhadhipati or Sahakari Sabhadhipati in the prescribed manner.